RATNAM Vs. ALICE

JUDGEMENT

(1.) This Regular Second Appeal has been filed under Order XLII, Rule 1 r/w Sec. 100 of the Civil Procedure Code, 1908 (hereinafter referred to as 'CPC' for short). The 2nd defendant in O.S. No. 16/2004 on the files of the Principal Munsiff's Court, Thrissur is the appellant in this appeal. Respondents herein are the 1st defendant as well as the plaintiff in this suit. The appellant impugns decree and judgment in A.S. No.71/2010 dtd. 22/5/2020 on the files of the Principal Sub Judge, Thrissur and the decree and judgment in O.S. No. 16/2004 dtd. 5/1/2008 on the files of the Principal Munsiff's Court, Thrissur. On notice, the 1st respondent/plaintiff appeared. The 2nd respondent, who is the 1st defendant in this suit, did not appear.

(2.) Heard the learned counsel appearing for the appellant as well as the 1st respondent on admission. Perused the verdicts under challenge.

(3.) I shall refer the parties in this Regular Second Appeal as 'plaintiff ', '1st defendant' and '2nd defendant' for convenience, referring their status before the trial court.